SHELLY BATRA Vs. STATE

JUDGEMENT

(1.) This is an application for anticipatory bail in FIR No. 321/2011 registered by Crime Branch, Delhi.

(2.) The petitioner is associated with M/s Dream World, a firm dealing in sale and purchase of new as well as old Maruti cars. The FIR came to be registered on the complaint of one Suresh Rajpal leveling allegations that the petitioner in collusion with Thakur Karamvir Singh and his wife Ms. Nisha was involved in cheating the public at large by alluring them to purchase cars through them. The complainant made a complaint that Thakur Karamvir Singh had represented him that his company was offering lucrative deals on second hand cars. Allured by his representations, he fell into his trap and paid him Rs.13,55,000/- by way of cheque bearing No. 546771 in favour of their company. Thereafter, he was made to pay an additional amount of Rs.1,00,000/- as the cost of white coloured model. However, neither they delivered the car, nor returned the money despite his various visits. Ultimately, he started threatening him with dire consequences. It was alleged that all the aforesaid accused persons in conspiracy with each other have played a fraud upon him and committed a breach of trust and cheated him.

(3.) During investigation, Thakur Karamvir Singh was apprehended and it came to be known that they have winded up their business and also left their office and residential addresses. It was also alleged that they have cheated large number of persons by this modus operandi.